Section 195(2) in Rajasthan Municipalities Act, 2009
(2)The Municipality shall not issue completion certificate until the formalities mentioned in sub-Section (1) have not been completed by the builder or developer.Explanation.- For the purpose of this Section(i)"owned" means the owner of the land on which the complex has been constructed and includes a person who has purchased a unit in the complex, through a registered deed;(ii)"resident" means a person who is, for the time being, in occupation of the unit under any arrangement with the owner or the builder;(iii)"residents' association", means an association of the owners and residents of any complex set up to maintain the complex, registered under the relevant law.
